GYAS ALI Vs. STATE OF U P

JUDGEMENT

(1.) All the aforesaid writ petitions upon being connected, on the request of Mr. Ashwani Kumar Misra, learned Counsel appearing for the respondents-Ghaziabad Development Authority, have been placed before this Court, therefore, the same have been heard analogously and are being decided by this common judgment.

(2.) Though the judgment in all the aforesaid matters was reserved on the saying of the respondents that all the matters are similarly placed, but after reserving the judgment it has been reported to us that files of Civil Misc. Writ Petition Nos. 69490 of 2010, 2665 of 2011, 2879 of 2011, 3009 of 2011, 4805 of 2011, 20994 of 2011, 21068 of 2011, 26383 of 2011, 30183 of 2011, 44817 of 2011, 47906 of 2011, 48814 of 2011, 56189 of 2011 and 53276 of 2012 are not traceable. Therefore, no order can be passed in these 14 writ petitions and the same are de-linked from this bunch.

(3.) So far as other writ petitions are concerned, Mr. Ashwani Kumar Misra, in presence of the learned Counsel appearing for the petitioners, has submitted before this Court that out of the remaining writ petitions, some of the writ petitions, being Civil Misc. Writ Petition Nos. 984 of 2011, 12972 of 2011 and 23097 of 2011, are covered by a judgment of this Bench (Rajendra and others Vs. State of U.P. and others, 2011 10 ADJ 323) delivered on 19th August, 2011, to which there is no objection on behalf of the petitioners in any of such writ petitions. Therefore, the order, which has been passed in Rajendra on 19th August, 2011 as contained in Paragraph-89 thereof, will be applicable in these three cases straightaway and accordingly, these writ petitions are disposed of in the same line and on the same terms as in Rajendra .